[Cites 1, Cited by 0]
Madras High Court
Annachamy vs The State Of Tamilnadu on 25 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
W.P.Crl.(MD).No.1088 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :25.02.2026
CORAM:
THE HONOURABLE MRS JUSTICE S.SRIMATHY
W.P.Crl.(MD) No. 1088 of 2026
Annachamy ... Petitioner
Vs.
The State of Tamilnadu,
Rep. by its The Inspector of Police,
C6, Madakulam Police Station,
Madurai. ... Respondent
PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
call for the records pertaining to the impugned order Na.Ka.No.01/C6
Madakulam/Ka.Ne/Inspector/26, dated 25.02.2026 on the file of the
respondent and quash the same as illegal and consequently directing the
respondent to grant permission and protection for the Adal Padal cultural
program in the eve of Eeti Ayyanarkovil Temple on 26.02.2026 at
evening at about 06.00 p.m., to 10.00 p.m.
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W.P.Crl.(MD).No.1088 of 2026
For Petitioner :Mr.V.Manikandan
For Respondent :Mr.A.S.Abul Kalaam Azad,
Government Advocate (Crl. Side)
ORDER
The present Writ Petition has been filed for the issuance of a Writ
of Certiorarified Mandamus, to quash the impugned order Na.Ka.No.
01/C6 Madakulam/Ka.Ne/Inspector/26, dated 25.02.2026 passed by the
respondent and consequently to direct the respondent to grant permission
and protection for the Adal Padal cultural program in the eve of Eeti
Ayyanarkovil Temple on 26.02.2026 at evening at about 06.00 p.m., to
10.00 p.m.
2.The learned counsel appearing for the petitioner submitted that
in every year, the petitioner and his village people are celebrating and
conducting Adal Padal cultural program in the eve of Eeti Ayyanarkovil
Temple in peaceful manner without any law and order problem.
Therefore, the petitioner sent a representation to the respondent on
08.02.2026 seeking permission to conduct Adal Padal and the same was
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W.P.Crl.(MD).No.1088 of 2026
rejected vide order in Na.Ka.No.01/C6 Madakulam Na.Ne/Inspector/26,
dated 25.02.2026.
3. The learned Government Advocate (Crl. Side) appearing for the
respondent submitted that the respondent denied permission through the
impugned order stating that there is a law and order problem and the
place chosen by the petitioner is a narrow place.
4.Therefore, this Court directs the respondent to fix any other
place to conduct the Adal Padal cultural program.
5.In such circumstances, the impugned order is liable to be
quashed. Accordingly, the impugned order passed by the respondent in
Na.Ka.No.01/C6 Madakulam/Ka.Ne/Inspector/26, dated 25.02.2026 is
hereby quashed. The respondent is directed to grant permission for the
Adal Padal cultural program at the place chosen by the respondent on the
eve of Eeti Ayyanarkovil Temple on 26.02.2026 at evening at about 06.00
p.m., to 10.00 p.m.. The petitioner shall also file an undertaking that no
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W.P.Crl.(MD).No.1088 of 2026
obscene words, dances, communal songs, or posts will be exhibited
during the programme. The respondent shall give police protection by
imposing all the usual conditions.
6. With the above direction, this writ petition stands allowed. No
costs.
25.02.2026
Index : Yes/No
Internet : Yes
vsg
Note:Issue Order Copy on 25.02.2026.
To
1.The Inspector of Police,
C6, Madakulam Police Station,
Madurai.
2.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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W.P.Crl.(MD).No.1088 of 2026
S.SRIMATHY, J
vsg
25.02.2026
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